ORIENTAL INSURANCE COMPANY LTD. Vs. HEMLATA

JUDGEMENT

(1.) This judgment shall decide the present appeal preferred by the appellant/Oriental Insurance Company Ltd., under Sec. 173 of the Motor Vehicles Act, 1988 [MV Act], assailing the Impugned order dtd. 7/7/2023 passed by the learned Motor Accident Claims Tribunal, South East District, Saket Court, Delhi (hereinafter referred to as 'learned Tribunal') in MACT No. 790/2018 [Claim Petition], titled as 'Hemlata and Ors. v. Samita Devi and Ors.', and it is assailed only to the extent of learned. Tribunal granting interest on compensation in favour of the claimants @ 9% per annum from the date of filing of the claim petition till its realisation.

(2.) Shorn of unnecessary details, the claimants are the widow, two married daughters and son of the deceased Prahalad Singh, who died in a motor accident involving bus bearing registration No. UK-12-PA-0159 [Offending Vehicle] that was being driven by Veer Singh, who also died in the same accident.

(3.) Suffice to state that the deceased driver was held to be guilty of rash and negligent driving of the offending vehicle, which resulted in the death of the deceased Sh. Prahalad Singh.